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Del. HC: Policy Mandating License to Work as Photographers in ASI Protected Monuments is Reasonable - (12 Oct 2023)

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Delhi High Court has held that the policy for Archaeological Survey of India (ASI) Photographers to obtain licence by following the due selection procedure laid down by ASI does not in any manner violate the right of the petitioners under Article 19(1)(g) of the Constitution.

Tags : DELHI HIGH COURT   ARCHAEOLOGICAL SURVEY OF INDIA   LICENSE   PHOTOGRAPHER  

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